MAHESHBHAI HARISHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is with the following prayers:

(2.) At the time of issuance of notice, the following order came to be passed:

(3.) Again on 7/2/2022, after meeting the Corpus we had proposed amicable solution to the issue. Today, the report is sent to us as directed on the earlier occasion prepared by Police Sub-Inspector, Narol Police Station, Ahmedabad City.